PILAKKATT SANTHA Vs. STATE OF KERALA
LAWS(KER)-2023-2-217
HIGH COURT OF KERALA
Decided on
February 01,2023
Pilakkatt Santha
Appellant
VERSUS
STATE OF KERALA
Respondents
Referred Judgements :-
RANGAPPA VS. MOHAN [REFERRED TO]STATE OF KERALA MANAGING DIRECTOR WESTERN INDIA PLYWOODS VS. PUTTUMANA ILLATH JATHAVEDAN NAMBOODIRI:PUTHUMANA ILLATH JATHAVEDAN NAMBOODIRI [REFERRED TO]
SANJAYSINH RAMRAO CHAVAN VS. DATTATRAY GULABRAO PHALKE [REFERRED TO]
KISHAN RAO VS. SHANKARGOUDA [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
M/S. KALAMANI TEX AND ANOTHER VS. P. BALASUBRAMANIAN [REFERRED TO]
K. BASHEER VS. C. K. USMAN KOYA [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. PRABODH KUMAR TEWARI [REFERRED TO]
JUDGEMENT
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(1.)This revision petition, filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for convenience), is at the instance of the sole accused in S.T.No.881/2005 on the files of the Special Judicial Magistrate (Marad Cases), Kozhikode.
(2.)Challenge in this revision petition is the veracity of the judgment of the in the above case dtd. 5/7/2007, modified by the Additional Sessions Judge, Kozhikode as per judgment in Crl.Appeal No.583/2007 dtd. 1/4/2009.
(3.)Heard the learned counsel for the revision petitioner and the learned Public Prosecutor as well as the learned counsel for the 2nd respondent.
(2.)Challenge in this revision petition is the veracity of the judgment of the in the above case dtd. 5/7/2007, modified by the Additional Sessions Judge, Kozhikode as per judgment in Crl.Appeal No.583/2007 dtd. 1/4/2009.
(3.)Heard the learned counsel for the revision petitioner and the learned Public Prosecutor as well as the learned counsel for the 2nd respondent.
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